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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3)(B) in The Gujarat Municipalities Act, 1963

(B)under clause (d) of sub-section (2) by reason of his being a director or member of a Co-operative society which advances or has advanced a loan of money to, or borrows or has borrowed money from, any officer or servant of the municipality.